AJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.142 of 2023 of Excise Circle Office, Pathanamthitta. The offence alleged against the petitioner is punishable under Sec. 55(i) of the Kerala Abkari Act.

(3.) The petitioner was arrested on 1/7/2023 and has been in judicial custody since then.